RAZAK HAJI JUMMA Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) ONE Razak Haji Jumma (Opposite Party No. 2) has preferred this appeal against Order dated 22nd January 1987, passed by the Commissioner for Workmen's Compensation Bombay in Application (WCA) No. 115/B-8 of 1983. By the impugned order, the learned Commissioner for Workmen's Compensation directed Shri Razak Haji Jumma (Opposite Party No. 2) i.e., the employer to pay a sum of Rs. 21,600/- along with simple interest at the rate of six per cent per annum from the date of the said order as more particularly set out therein. By the said Order, the learned Commissioner also directed the said Shri Razak Haji Jumma, the appellant herein to pay an amount of penalty at the rate of 25% on the amount of compensation of Rs. 21,600/-.

(2.) THE appellant was the "Employer" of the deceased workman.

(3.) ONE Nabirasul s/o. Babasahed Mullaner was in employment of Shri Razak Haji Jumma on the date of the accident. The said Shri Nabirasul met with an accident arising out of and during the course of his employment on 4th March 1981. Nabirasul expired on 4th March 1981. The deceased was demolishing the wall while performing his duty. The said wall fell on him and the deceased died as a result of the said accident.